P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Kerala HC Grants Anticipatory Bail to Person Accused of Non-Payment of GST - (26 Apr 2021)

GOODS AND SERVICES TAX

Kerala High Court has granted anticipatory bail to the person accused of non-payment of Goods and Services Tax to the tune of Rs 17.53 Crores and non-filing of GSTR 3B returns.

Tags : KERALA HIGH COURT   NON-PAYMENT OF GST  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved